SHEELA YADAV Vs. MUTHOOT FINANCE

JUDGEMENT

(1.) This appeal by plaintiff is directed against the judgment and decree dated 1/11/2013 in Civil Suit No.32-A/2013.

(2.) Plaintiff is the daughter of defendant no.2 and sister of defendants no.3 and 4. Defendant no.1 is a finance company with its local office at City Centre, Gwalior.

(3.) Plaintiff filed a suit for the relief to the effect that name of defendant no.2 be obliterated from the debenture certificate and her name be substituted with further declaration that plaintiff is entitled to receive the amount payable vide debenture certificate No.0532/427 invested with defendant no.1 and permanent injunction restraining defendants not to interfere in release of the amount in her favour.